GHAMBO ALIAS GHANSHYAM Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) Appellant Ghambo alias Ghanshyam has been convicted by the learned Additional Sessions Judge, Kangra Sessions Division at Dharamsala, of an offence under Section 302 I.P.C. and sentenced to undergo imprisonment for life and to pay a fine of Rs. 500. In default of payment of fine Appellant has been directed to undergo simple imprisonment for one month only. Ghambo has come up in appeal against his conviction and sentence.

(2.) The prosecution story in brief is as follows:

(3.) Sub-Inspector Bakshi Ram (PW-13) sent the report to Police Station, Palampur for the registration of the case and arrived in the village in the evening of 5th February, 1971. He found the dead body of Ganga Dhar lying on a cot in a room of his house and after preparing the inquest report on 6-2-1972 sent the dead-body for post-mortem examination. On the same day, he handed over the investigation of the case to Sub-Inspector Janki Dass.